Section 267(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)No distraint or sale under this Act shall be deemed unlawful, nor shall any person making same be deemed a trespasser, on account of any error, defect, or want of form in the bill, notice, schedule, form, summons, notice of demand, warrant of distraint, inventory or other proceeding relating thereto, if the provisions of this Act and of the rules and bye-laws made thereunder have in substance and effect been compiled with:Provided that every person aggrieved by any irregularity may recover satisfaction for any special damages sustained by him.
